Patna High Court - Orders
Champa Devi & Ors. vs State Of Bihar & Anr on 6 May, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6464 of 2013
Arising Out of PS.Case No. -128 Year- 2010 Thana -MUNGER COMPLAINT CASE District- -
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1. Champa Devi W/O Takan Lal Yadav R/O Nayagaon Baddi Para, P.O.
Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
2. Vina Devi W/O Ashok Kumar Yadav R/O Nayagaon Baddi Para, P.O.
Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
3. Raj Kumari Devi W/O Dilip Kumar Roy R/O Nayagaon Baddi Para,
P.O. Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
4. Mira Devi W/O Sonu Yadav R/O Nayagaon Baddi Para, P.O. Jamalpur,
P.S. East Colony Jamalpur, Distt. - Munger
5. Binita Kumari W/O Sunil Kumar R/O Nayagaon Baddi Para, P.O.
Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
6. Sonu Yadav S/O Late Fakan Lal Yadav R/O Nayagaon Baddi Para, P.O.
Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
7. Sunil Kumar S/O Late Fakan Lal Yadav R/O Nayagaon Baddi Para,
P.O. Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
8. Dilip Kumar Yadav S/O Late Takan Lal Yadav R/O Nayagaon Baddi
Para, P.O. Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
9. Ashok Kumar Yadav S/O Late Takan Lal Yadav R/O Nayagaon Baddi
Para, P.O. Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Gopi Kumar S/O Bhola Yadav R/O Nayagaon Baddi Para, P.O.
Jamalpur, P.S. East Colony Jamalpur, Distt. - Munger
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Shri Lal Bahadur Singh, Advocate.
For the Opposite Party/s : Mr. /Smt. Anita Kumari Singh (App)
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CORAM: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA
ORAL ORDER
8 06-05-2015There is a joint submission of the counsel of both sides that the compromise petition as per law has been filed before the court below.
In that view while dismissing the petition, the Court directs the court below to take up the hearing of the case and Patna High Court Cr.Misc. No.6464 of 2013 (8) dt.06-05-2015 2 record evidence of the complainant only and if he receives evidence regarding the compromise between the parties, he shall not proceed further in the matter and dispose of the case merely by considering the evidence of the complainant in the light of the compromise petition.
With the above direction, this petition stands disposed of.
(Dharnidhar Jha, J) B.Kr./-
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